VIDYA RANI Vs. R N KHERA

JUDGEMENT

(1.) This is an appeal by the wife against the decree of divorce granted on grounds of cruelty and desertion.

(2.) The undisputed facts, briefly, are that the husband, a matriculate draftsman working with the Post & Telegraph Department married the appellant, who is M.A. B.Ed. on 10th December 1969. I have given the educational qualifications of the parties because the husband's case for cruelty has been built around the difference in educational qualifications.

(3.) It seems the parties did not get along well after the marriage. There are conflicting allegations about the causes of the estrangement but it is common case of the parties that the appellant-wife went to live with her mother and brother about September 1970. While she was living with her mother, a notice dated 26th September 1970 was sent on her behalf by Shri N.P. Aggarwal, Advocate of Khurja (U.P.) to the husband. The said notice is exhibited on the record as Exhibit P2 and the relevant portions of the said notice read as under :-